RAJIVE BHALLA, J. - (1.) PRAYER in this application is to condone delay of 8 days in filing the appeal.
(2.) WE have heard counsel for the applicant, allow the application and condone delay of 8 days in filing the appeal. The appellant prays that judgment dated 23.10.2013, passed by the Additional Sessions Judge III, Ferozepur, acquitting Kulwant Kaur -respondent No.1 while convicting Sukhwinder Singh (her son) and co -accused Davinder Singh, may be set aside. Counsel for the appellant submits that the evidence on record leaves no ambiguity that Kulwant Kaur -respondent No.1 facilitated abduction of the prosecutrix and, therefore, conspired with her son Sukhwinder Singh and co -accused Davinder Singh, in the offence of abduction and rape. It is further submitted that the physical presence of a conspirator is not necessary. The prosecutrix has clearly deposed that Kulwant Kaur was with Sukhwinder Singh and Davinder Singh outside her school when she was abducted, thereby fulfilling the ingredients of conspiracy against Kulwant Kaur.
(3.) WE have heard counsel for the appellant and perused the impugned judgment.;